Section 352(a) in The U.P. Co-operative Societies Rules, 1968
(a)Where a judgment-debtor this before the award or order has been fully satisfied, an application under sub-rule (a) of Rule 312 may be made by or continued against the legal representative of the deceased and thereupon all the provisions of this chapter shall, save as otherwise provided in this rule, apply as if such legal representative were the judgment debtor:
